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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(5)(b) in The Bihar and Orissa Local Self-Government Act, 1885

(b)[ all receipts accruing within the district from fees levied for providing irrigation facilities under Part III, heading D (II), of this Act; [Inserted by Bihar Act 40 of 1950.]